National Company Law Appellate Tribunal
Ansal Housing Limited vs M/S. Samyak Projects Pvt. Ltd on 27 April, 2023
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.1718/2023
Un-numbered Company Appeal (AT) (Insolvency) No.___/2023
F.No.10.04.2023/NCLAT/UR/02230
In the matter of:
Ansal Housing Ltd. .... Appellant
Vs.
Samyak Projects Pvt. Ltd. .... Respondent
Appearance: Vidit Agarwal, Advocate for the Appellant.
27th April, 2023 This is an application to extend the time granted for curing the defects.
2. The facts of the case are that the Appellant filed the Memo of Appeal on 27.03.2023 and the Office after scrutiny of the Memo of Appeal on 10.04.2023, intimated the defects to the Appellant on the same day and returned the Memo of Appeal to the Appellant on 11.04.2023. The Appellant re-filed the Memo of Appeal on 19.04.2023. It is stated in the Interlocutory Application (IA) that few of the pages of the annexures of the appeal was illegible, hence the same were true-typed. Hence, there is delay of 02 days in re-filing the Memo of Appeal, so the same may be condoned.
3. Heard learned Counsel appearing for the Appellant and perused the averments made in the IA as well as Office report.
4. Considering the submissions made on behalf of the Appellant and for the reasons mentioned in the IA, which are sufficient, the delay in re- filing the Memo of Appeal is hereby condoned.
5. As prayed, list the case before the Hon'ble Bench under the heading 'for admission (fresh case)'.
6. With the aforesaid order, this IA stands disposed of.
(Peeush Pandey) Registrar